Dr. Shanthakumari S. P vs Sri. Sagar B.S.R
2023 Latest Caselaw 590 Kant

                          1


IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 09TH DAY OF JANUARY, 2023

                       BEFORE

 THE HON BLE Mr. JUSTICE HEMANT CHANDANGOUDAR
           '




                 RPFC No.56 OF 2017

BETWEEN:

1 . DR. SHANTHAKUMARI S. P.
    W/O. SAGAR B.S.R.,
    AGED ABOUT 29 YEARS,
    R/AT D. NO. 2/155/5 (5),
    SANTHOSH NIVAS,
    NAVANAGARA HOUSING COLONY,
    HOSABETTU POST,
    SURATHKAL, MANGALURU-575 019.
                                        ...PETITIONER
(BY SRI.S.N.BHAT AND SRI.S.S.PARIKSHIT, ADVOCATES)

AND:

1 . SRI. SAGAR B.S.R.
    S/O. LAKSHMANA,
    AGED ABOUT 32 YEARS
    R/AT SITE NO. 16,
    ULLALA MAIN ROAD,
    5TH CROSS, JNANAJYOTHI NAGAR,
    BENGALURU-560 056
    OFFICE ADD: BEML LIMITED,
    BEML NAGAR POST,
    KOLAR GOLD FEILDS,
    BENGALURU-563115.

                                      ...RESPONDENT
                            2



     THIS RPFC FILED U/S.19(4) OF THE FAMILY COURTS
ACT, 1984, AGAINST THE JUDGMENT AND DECREE DATED
28.12.2016 PASSED IN CRL.M.C NO.09/2015 ON THE FILE
OF THE PRL. JUDGE, FAMILY COURT, D.K, MANGALURU,
DISMISSING THE PETITION FILED UNDER SEC.125 OF
CR.P.C,1973            FOR             MAINTENANCE.

     THIS RPFC COMING ON FOR ADMISSION, THIS DAY,
THE COURT MADE THE FOLLOWING:

                        ORDER

Learned counsel for the petitioner files a memo

seeking leave of this Court to withdraw the petition.

2. Memo is placed on record.

Accordingly, petition is dismissed as withdrawn

Sd/-

JUDGE

RKA